RAJNISH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Kripa Shankar Nanda, learned counsel for the petitioners, Mr. Veer Vijay Pradhan, learned A.P.P. appearing for the opposite party-State and Mr. Abhishek Singh, learned counsel for opposite party no.2.

(2.) This criminal miscellaneous petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioners have challenged the validity and legality of the F.I.R. being Argora P.S. Case No.342/2018 dated 30.10.2018 registered for the offence under Sections 420 and 406 of the Indian Penal Code as well as entire criminal proceeding arising out of the aforesaid case in view of the compromise taken between both the parties, which is pending in the Court of learned S.D.J.M., Ranchi.